Section 91 in The Bihar Motor Vehicles Rules, 1992
91. Prohibition of use of motor cab with defective meter.
(1)No meter which is in any way defective shall be fitted to any motor, cab and no cab which is fitted with a defective meter shall be used in any public place.(2)Upon service of a notice issued by any officer of the Motor Vehicles Department, on the owner of any motor cab, prohibiting the use of the meter fitted shall at once be removed and the motor cab shall be immediately withdrawn from service.
